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[Cites 0, Cited by 0] [Section 74(20)] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(20)(iv) in Rajasthan Muslim Wakf Regulations, 1964

(iv)Period of rent or lease, if the wakf property is leased or mortgaged, the period since when the property has been so transferred, the name of transferee and the authority under which such transfer was made.